Shri Bansi Ram vs The State Of Himachal Pradesh
2022 Latest Caselaw 190 HP

         IN    THE       HIGH   COURT   OF    HIMACHAL            PRADESH,
                                    SHIMLA




                                                               .
                     ON THE 14th DAY OF JANUARY, 2022





                                  BEFORE
                    HON'BLE MR. JUSTICE SANDEEP SHARMA
                      EXUCTION PETITION NO. 98 OF 2020





              Between:

              SHRI BANSI RAM,
              S/O SHRI GULAB CHAND,





              R/O VILLAGE PHINDROO,
              P.O. SAACH,
              DISTRICT CHAMBA, H.P.
                        r                                      ....PETITIONER
              (BY MR. I.D. BALI SENIOR ADVOCATE
              WITH MR. VIRENDER BALI, ADVOCATE)

              AND

    1.        THE STATE OF HIMACHAL PRADESH


              THROUGH ADDITIONAL SECRETARY
              PWD GOVERNMENT OF HP SHIMLA-2.

    2.        THE CHIEF ENGINEER,




              HPPWD (NORTH) AT
              DHARAMSHALA, DISTRICT KANGRA, H.P.





    3.        THE EXECUTIVE ENGINEER,
              HPPWD, DIVISION, KILLAR,
              DISTRICT CHAMBA, H.P.





                                                           ....RESPONDENTS
              (BY MR. ARVIND SHARMA,
              ADDITIONAL ADVOCATE GENERAL
              WITH MR. KAMAL SHARMA &
              MR. NARENDER THAKUR,
              DEPUTY ADVOCATES GENERAL)
    Whether approved for reporting?.
    This execution petition coming on for orders this day, the Court passed the
    following:

                                    ORDER

By way of present execution petition, prayer has been made

on behalf of the petitioner for implementation and execution of

.

order/judgment dated 9.11.2012, passed in CWP No. 9718 of 2012,

whereby a direction was issued to the respondents to consider case of the

petitioner for grant of work charge status subject to his eligibility in terms

of policies dated 3.4.2000 as well as 6.5.2000.

2. Pursuant to notices issued in terms of order dated 4.1.2022,

Superintending Engineer, 7th Circle, HPPWD, Dalhousie, District Chamba,

has filed compliance affidavit, which is taken no record, perusal whereof

reveals that judgment sought to be executed/implemented stands duly

implemented. Vide order dated 11.1.2021, petitioner was granted benefit of

retrospective work charge status w.e.f. 1.1.2003, but since no

consequential benefits were given to him, petitioner has approached this

court in the instant proceedings.

3. Perusal of compliance affidavit reveals that consequential

benefits have also been granted to the petitioner for preceding three years,

from the date of filing of CWP No. 9718 of 2012 i.e. w.e.f 14.10.2009 to

30.6.2016, in five installment being retired employee and as such, benefits,

to which the petitioner was found entitled stand extended in his favour.

4. Consequently, in view of the above, this Court sees no reason

to keep present petition alive and accordingly, present petition is disposed

of a/w pending applications if any.

    14th January, 2022                                          (Sandeep Sharma),
          (manjit)                                               Vacation Judge